Section 12 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
12.
When a member is on foreign service and receives his/her pay from the foreign employer, it shall be incumbent on the member to remit his/her monthly contribution to the Trustees of the fund. The Board's contribution payable in respect of foreign service shall, unless it is recovered from the foreign employer, be recovered by the Board from the Member.
